TISSAN J.THANCHANKARY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader appearing for respondents.

(2.) PETITIONER is the Chairman of M/s.Fort Munnar, a hotel established by a company by name M/s. Thachankary Estates and Resorts Private Limited. In this writ petition, the prayer sought by the petitioner reads thus:

(3.) SUBSEQUENTLY , notices were issued proposing to reopen the assessments and after considering the objections filed by the petitioner, the assessments for the years 2003-2004 and 2004-2005 were reopened and were completed by Exts.P2 and P2(a) orders. The petitioner filed appeals, which were rejected by the appellate authority as per Ext.P4 order. Further appeals filed before the Tribunal also were rejected by Ext.P7 order. It is in these circumstances, the writ petition is filed with the prayer mentioned above and also to quash Exts.P4 and P7.